NAVEEN Vs. DEVIDAS

JUDGEMENT

(1.) Heard the learned counsel appearing for the appellant and also the learned counsel appearing for the respondent/accused on the application I.A. No.1/2015 seeking special leave to appeal.

(2.) Learned counsel for the appellant made the submission that the Trial Court, by its judgment and order impugned herein has acquitted the accused holding that the complainant has failed to establish his case. He also made the submission that looking to the materials placed on record, the complainant has established his case. Hence, the Trial Court ought to have convicted the accused. It is also his submission that the Trial Court wrongly read the evidence and acquitted the accused. He submitted that there are grounds made out in this appeal to be gone into by this Court and hence submitted that I.A. No.1/2015 be allowed and leave to appeal be granted.

(3.) Per contra, learned counsel appearing for the respondentaccused made the submission that the complainant and the accused are totally strangers residing in two different villages which are far off. The accused never borrowed the money from the present complainant but he borrowed the money from one Chakrapani Pai and in that connection he gave two cheques and taking undue advantage of the same, the complainant filed the present complaint and hence he submitted that the Trial Court has considered all this aspects of the matter thoroughly and rightly acquitted the accused and there is nothing to be discussed in this appeal. Hence I.A. No.1/2015 may be rejected.